VAGHABHAI DAHYABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned PP waives service of notice of rule for and on behalf of respondent-State.

(3.) This successive regular bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 40 of 2019 registered with Varahi Police Station, Patan for the offence punishable under Sections 307 , 324 , 294(kh) , 506(2) and 114 of the Indian Penal Code.